Supreme Court - Daily Orders
M/S Maithan Ispat Ltd. vs Varun Pasary on 11 April, 2016
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.9 COURT NO.13 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6454/2012
(Arising out of impugned final judgment and order dated 18/04/2012
in CRLMC No. 2180/2009 passed by the High Court of Orissa at
Cuttack)
M/S MAITHAN ISPAT LTD. Petitioner(s)
VERSUS
VARUN PASARY & ANR Respondent(s)
(Office report for directions)
Date : 11/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Mr. Kaustubh Anshuraj,Adv. (Not present)
For Respondent(s)
The Court made the following
O R D E R
Learned counsel for the petitioner is allowed three weeks' time to take steps for supplying the correct address of the respondents in the light of the office report dated 11.03.2016.
(SAPNA BISHT) (CHANDER BALA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.04.12
13:47:36 IST
Reason: